CHAMARU CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re.:I.A. No. 1163 of 2016

(2.) For the reasons mentioned in the Interlocutory Application, we are satisfied that the appellant has shown sufficient cause to seek condonation of delay of 305 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 1163 of 2016 is allowed and delay of 305 days in filing the Letters Patent Appeal is condoned.